Section 6 in Rules for Composition of Forest Grazing Offences
6.
There shall not be any maximum limit at all in regard to goats. It is open to the District Forest Officer to prosecute all cases of goat browsing when he think that compounding fee will not meet the case.In offering to compound any charge of goat browsing, the District Forest Officer may not fix a fee less than Rs. 15 per goat.(G. O. Ms. No. 752 Forest and Fisheries, dated the 23rd June 1981)(H4/111895/82)General Instructions for the Guidance of Forest Subordinates in the Prosecution of Forest Offences(G.O. No. 3700, Revenue, dated the 21st November 1917; G.O. No. 1662, Revenue (Special), dated the 26th August 1919; G.O. No. 261, Development, dated the 15th February 1921; G.O. Ms. No. 1077, Development, dated the 30th July 1923; G.O. Mis. No. 1373, Development, dated the 6th August 1924; C. C. P. Mis. No. 319, dated the 12th November 1924; G.O. No. 967, Law (General), dated the 18th March 1933; G.O. Ms. No. 1262, Development, dated the 14th October 1933; G.O. No. 697, Development dated the 13th May 1935; and G.O. No. 2521, Development, dated the 12th November 1937)The following instruction are laid down for the guidance of forest subordinates in the prosecution of forest offences. The Magistrates empowered to take cognizance of such cases should also follow these instructions so far as they are applicable to them:-
